ARUNA THEATRE, REPRESENTED BY ITS PROPRIETOR, ARUNACHALAM Vs. SECRETARY TO GOVERNMENT, HOME (CINEMA II) DEPARTMENT; APPELLATE AUTHORITY/ADDITIONAL COMMISSIONER (CINEMA) AND DISTRICT COLLECTOR

JUDGEMENT

(1.) Aggrieved by the order of the first respondent dated 29-11-2002, confirming the orders of the respondents 2 and 3, dated 29-7-2002 and 6-5-2002 respectively suspending C form licence of the petitioner theatre for a period of 30 days, the petitioner-Aruna Theatre, Ottanchathiram has preferred the above writ petition.

(2.) The case of the petitioner is briefly stated hereunder:

(3.) Learned Additional Government Pleader takes notice for the respondents.